SREENIVASA Vs. SMT. CHANDRAMMA

JUDGEMENT

(1.) THE appellant is questioning the legality and correctness of the judgment and decree passed by the Civil Judge (Sr. Dn.) & JMFC, Sira dated 14.9.2011 in M.C. No. 30/2009, wherein the petition filed by the appellant -husband for grant of decree of divorce on the ground of cruelty against the respondent -wife has been dismissed. Heard the parties. The facts leading to this appeal are as hereunder:

(2.) THE respondent filed detailed objections. According to her she has not borrowed any loan. She was also neither in the habit of selling agricultural produces which were at home to any villagers. According to her, at the instance of the parents of the appellant, and his brothers a case has been filed against her and it is also her case that the appellant was ill treating and assaulting her and he neglected to maintain her as a dutiful husband. Therefore, she requests the court to dismiss the petition.

(3.) THE trial court formulated the following points for its consideration.